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Requirement of quality control or inspection or both, prior to export as per Milk and Milk Products (Quality Control, Inspection & Monitoring) Rules, 2020- (Ministry of Finance ) (10 Jan 2024)

MANU/CUST/0001/2024

Commercial

1. The Board is in receipt of variation in the practices regarding the requirements of milk and milk products certificates during export in respect of Milk and Milk Products (Quality control, Inspection & Monitoring) Rules, 2020. The matter on the above subject has been examined in the Board in consultation with Dept. of Commerce (DoC) and Export Inspection Council (EIC).

2. It is to be mentioned that Milk and milk products has been defined in SO 4031 (E) as "Milk" means the normal mammary secretion derived from complete milking of healthy milch animal, without either addition thereto or extraction therefrom, and it shall be free from colostrum; and "Milk Product means a product obtained by processing of milk, which may contain food additives and other ingredients functionally necessary for the milk product.

3. As per Order dt. 09.11.2020 under Export (Quality Control and Inspection) Act, 1963 vide S.O 4031(E) read with order dated 29.12.2023 (copy enclosed), it is stated that, milk and milk products shall be subjected to quality control or inspection or both prior to export. However, the Health certificate shall be required only in the case, where importing country has specific requirement for the same.

4. It is further mentioned that as per Rule 4. (1) of Export of Milk Products (Quality Control, Inspection and Monitoring) Rules, 2020

"An exporter intending to export milk or milk products shall

((a) apply for the approval of its establishment where the intended milk or milk product is prepared or processed as per Food Safety Management System based Inspection system specified under sub-rule (2), applicable for export to all countries; or

(b) follow the consignment-wise inspection specified under sub-rule (3), applicable for export to countries other than European Union subject to the requirements of the importing countries from time to time."

5. Accordingly, in case of export of Milk and Milk products, Customs shall verify either:

a. The letter of approval issued by EIC for the plant and consequential certificate for Export issued by the approved establishment as mentioned in Annexure- XXI of Executive Instructions for Milk and Milk products by EIC (copy enclosed); or

b. The Certificate of Inspection issued by the Export Inspection Agency declaring such consignment is export worthy in the specified format as mentioned in the Annexure-XXX of Document No. EIC/MMP-Ex-lnstructiony2022/lssue-2.

6. It is requested that necessary action may be taken to sensitize officers under your jurisdiction regarding the said matter.

7. The difficulties, if any, may be brought to the notice of the Board.

Tags : REQUIREMENT   QUALITY CONTROL   RULES   2020  

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